RAMHIT LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition was initially filed by the petitioner in the nature of habeas corpus under Article 226 of the Constitution of India for the production or release of respondent No.4. Later on, this petition has been converted for grant of compensation to his legal representatives in pursuance of the order dated 15.04.2016 of this Court.

(2.) Background facts are as follows:

(3.) Now, the point for consideration before us is that how much compensation respondent Kamlesh's wife Gomti Bai and his two sons are entitled to get and from which respondents?